Harihar Dwivedi vs The Jharkhand Rajya Gramin Bank & ...
2022 Latest Caselaw 3392 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 3296 of 2022
    Harihar Dwivedi                           .... .... Petitioner
                           Versus
    The Jharkhand Rajya Gramin Bank & Anr .... ...           Respondents
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CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK

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For the Petitioner : Mrs. Ritu Kumar, Advocate Mr. Deepak Kumar Prasad, Advocate For the Respondents : M/s Rajesh Kumar & Amit Kumar, Advs.

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2/ 25.08.2022 It has been submitted by learned counsel for the petitioner that though admitted dues have been paid to the petitioner i.e. the amount of gratuity, but it is only paid after the direction passed by this Court in Lok Adalat. However, the petitioner is aggrieved by non-payment of interest on the admitted dues of gratuity. Learned counsel for the petitioner is fortified by the Rules as well as the Judgments. It has also been submitted that as per Section 7 (3-A) of the Gratuity Act, the petitioner is entitled for interest for delayed payment. To buttress her argument, learned counsel also refers the judgment of the Hon'ble Apex Court reported in (2014) 8 SCC 894.

Mr. Rajesh Kumar, learned counsel appearing for the respondents prays for some times to file counter affidavit in the matter.

Put up this case on 26.09.2022.

(Dr. S. N. Pathak, J.) R.Kr.